V PONKASAMUTHU Vs. M AATHIMUTHU

JUDGEMENT

(1.) THE judgment dated 26.02.1999 passed in Calendar Case No.143 of 1996 by the Judicial Magistrate Court No.II, Tuticorin is now under challenge.

(2.) THE appellant herein as complainant has filed the complaint in question under Section 138 read with 142 of the Negotiable Instruments Act, 1881, wherein the present respondent has been shown as sole accused.

(3.) WHEN the accused has been questioned under Section 313(1)(a) of the Code of Criminal Procedure, as respects the incriminating circumstances appearing in evidence against him, he denied his complicity in the crime. On the side of the accused, DW1 has been examined and Exs.D1 to D5 have been marked.